REGENT COMPUTRONICS PVT. LTD.

BANK OF BARODA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NARAYANAN VAGHUL VS. R K MHATRE [REFERRED TO]
MAHARASHTRA SURAKSHA RAKSHAK AGHADI VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHARASHTRA SURAKSHA RAKSHAK AGHADI VS. STATE OF MAHARASHTRA [REFERRED TO]
ICICI BANK LTD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) The Respondents waive service. By consent, Rule is made returnable forthwith.

(3.) Since both Writ Petitions involve common questions, they are being decided by this common judgment. For properly appreciating the arguments of the parties, the facts in Writ Petition No.3785/2011 are referred to.

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BANK OF BARODA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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